High Courts01 Mar 1960
Sukdeo Sahi and Others Vs Kapil Deo Sing and Others Kapil Deo Sing and Others Vs Sukdeo Sahi and Others
Calcutta High Court · AIR 1960 Cal 597
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
COURT ARCHIVE
Calcutta High Court judgments
64,079 judgments · page 1,913 of 3,204
High Courts29 Feb 1960
Abdul Khair and Another Vs Nazir Hossain and Others and other cause
Calcutta High Court · AIR 1960 Cal 631
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts26 Feb 1960
Jatindra Mohan Banerjee and Others Vs Kali Charan alias Kalipada Sarkar and Others
Calcutta High Court · AIR 1960 Cal 623 : 64 CWN 780
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 22, Order 21 Rule 32, 146, 47
High Courts26 Feb 1960Allowed
Debendra Nath Chowdhury Vs Southern Bank Ltd.
Calcutta High Court · AIR 1960 Cal 626 : 64 CWN 439 : (1961) 1 ILR (Cal) 442
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts23 Feb 1960
Satchidananda Mukherjee and Others Vs State of West Bengal and Others
Calcutta High Court · 64 CWN 521
Constitution of India, 1950 — Article 14, 19, 19(1)(g), 19(6)Essential Commodities Act, 1955 — Section 3, 5Income Tax Act, 1961 — Section 5
High Courts23 Feb 1960
Nandalal Kotal Vs State of West Bengal
Calcutta High Court · (1961) 1 ILR (Cal) 430
Criminal Procedure Code, 1898 (CrPC) — Section 419Defence of India Rules, 1962 — Rule 81Essential Commodities Act, 1955 — Section 3, 7
High Courts22 Feb 1960Dismissed
Murlidhar Garodia Vs Purushottamlal Jain Purushottamlal Jain Vs Murlidhar Garodia
Calcutta High Court · AIR 1961 Cal 175 : (1961) 1 CALLT 328
Transfer of Property Act, 1882 — Section 106, 110West Bengal Premises Tenancy Act, 1956 — Section 13(6), 2
High Courts22 Feb 1960
Sudhir Kumar Bhattacharjee Vs The State
Calcutta High Court · 65 CWN 600 : (1961) 1 ILR (Cal) 307
Calcutta Thika Tenancy (Amendment) Act, 1955 — Section 479ACalcutta Thika Tenancy Act, 1949 — Section 19, 25, 32, 5Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1), 476
High Courts20 Feb 1960
Sm. Basanti Devi Paul Vs Kamal Kr. Paul
Calcutta High Court · (1961) 1 ILR (Cal) 424
High Courts19 Feb 1960
Krishna Devi Vs Shalimar Paint, Colour and Varnish Company (Private) Ltd.
Calcutta High Court · (1961) 1 ILR (Cal) 420
West Bengal Premises Tenancy Act, 1956 — Section 16, 16(2), 16(3)West Bengal Premises Tenancy Rules, 1958 — Rule 4
High Courts19 Feb 1960
Harisadhan Ghose Vs De penning
Calcutta High Court · (1961) 1 ILR (Cal) 413
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7(1), Order 33 Rule 7(2)Industrial Disputes Act, 1947 — Section 19
High Courts18 Feb 1960
Ganpatrai Rawatmull Vs Collector of Land Customs and Another
Calcutta High Court · (1960) CriLJ 1199
Criminal Procedure Code, 1898 (CrPC) — Section 512Sea Customs Act, 1878 — Section 172
High Courts18 Feb 1960Dismissed
Empire Watch Co. and Others Vs Joint Chief Controller of Imports and Exports and Others
Calcutta High Court · AIR 1960 Cal 561
Constitution of India, 1950 — Article 226
High Courts15 Feb 1960
Ahmed Ali Khan Vs IVY Claive Nabi Buksh
Calcutta High Court · 64 CWN 391 : (1961) 1 ILR (Cal) 373
West Bengal Premises Tenancy Act, 1956 — Section 11(2), 16(3), 17, 17(1), 17(2)
High Courts12 Feb 1960
Narendra Nath Chatterjee Vs Commissioners of Bally Municipality
Calcutta High Court · AIR 1962 Cal 53 : 64 CWN 1043 : (1961) 1 ILR (Cal) 356
Bengal Municipal Act, 1932 — Section 132, 140(1), 140(2), 167, 22(1)Constitution of India, 1950 — Article 227, 329
High Courts12 Feb 1960
Jamnadas Srinivas Co. Vs Mathuradas Jadavji Gudgud
Calcutta High Court · 65 CWN 1025
West Bengal Premises Tenancy Act, 1956 — Section 25, 25(1), 25(2), 4
High Courts12 Feb 1960Dismissed
National Investment Co. Ltd. Vs Mohendra Nath Kundu and Others
Calcutta High Court · AIR 1960 Cal 724 : (1961) 1 ILR (Cal) 295
Bengal Tenancy Act, 1885 — Section 26FCivil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 32, 33, 35, 44, 56
High Courts11 Feb 1960Dismissed
K.G. Kalwani Vs Union of India (UOI)
Calcutta High Court · AIR 1960 Cal 430 : (1960) 1 CALLT 337 : 64 CWN 765
Civil Procedure Code, 1908 (CPC) — Section 20, 80Constitution of India, 1950 — Article 14Displaced Persons (Institution of Suits) Act, 1948 — Section 4
High Courts11 Feb 1960
Sajani Kanta Sardar and Others Vs Administrator, Garden Reach Municipality and Others
Calcutta High Court · 65 CWN 864
Bengal Municipal Act, 1932 — Section 123, 128, 23, 23(2)(iii), 529A
High Courts11 Feb 1960
Ramesh Chandra Majumdar Vs Jajneswar Majumdar
Calcutta High Court · 65 CWN 488 : (1961) 1 ILR (Cal) 287
Calcutta Municipal Act, 1951 — Section 202Calcutta Thika Tenancy Act, 1949 — Section 253, 27, 3, 5, 53Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27